S. PADMANABHAM Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The relief sought for in this writ petition is to direct the respondents to promote the petitioner as Administrative Officer in the 3rd respondent Corporation with all service and monetary benefits on par with the juniors.

(2.) Heard the learned counsel appearing on behalf of the parties to the lis.

(3.) The present writ petition is a classic one, where the authorities had created a confusion in the matter of following the rules in force and in promotions in order to show some favoritism to the writ petitioner on extraneous considerations. The noble principles of equality is absolutely diluted. If the competent authorities followed the rules and regulations uniformly in its letter and spirit and scrupulously, there would be no room for any discrimination, confusion or unnecessary litigations. Showing certain favoritism and nepotism is undoubtedly causing not only discrimination, it affects the constitutional rights of the other equally placed employee. For every action or ill action there would be some reaction. The action of providing certain undue advantage are unwarranted. Concession in favour of certain employees results in denial of opportunity to the other sector of the employees, who all are otherwise eligible and longing for their turn for further promotion.